HEERALAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally through Video Conferencing. Case diary is available.

(2.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(3.) The applicant has been arrested on 30.07.2020 in connection with Crime No. 289/2020 registered at Police Station Kolaras District Shivpuri for offence under Section 34(2) of M.P. Excise Act.